SAYED ABU ALA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is challenging detention order dated 15.2.2000 passed by R-2 under Section 3(1) of PITNDPS Act, 1988 on the ground that R1-2 had unjustifiably rejected his second representation for reconvening of the Advisory Board and had caused undue delay in disposal of his representation and that both these factors had vitiated his detention.

(2.) Petitioner was first arrested on 29.11.1999 by Officers of NCB, Bangalore. He was later ordered to be detained by order dated 15.2.2000 which was serveid on him on 24.4.2000. He made a representation against his detention and his case was referred to the Advisory Board which was convened for 22.4.2000. The Board reported for has detention which was later confirmed on 25.4.2000.

(3.) Petitioner made a second representation on 26.5.2000 to the dataining authority f?r reconstitutilon of Advisory Board as according to him he was deprived of his right of appear before it on 22.4.2000. His representation was but rejected by order dated 25.7.2000. Hence this petition.